Section 4 in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018
4.
(1)The applicant shall pay such fees as may be fixed by the Collector from time to time, with the approval of the Commissioner Land Records for demarcation and construction of boundary marks respectively.(2)Different fees may be fixed for different districts depending on the charges required to be paid to the agencies authorised to render assistance in carrying out demarcation and construction of boundary marks in the different districts under sub-rule (1) of rule 7.(3)If the applicant wishes to construct the boundary marks at his own expenses and labour he shall pay fee as fixed for demarcation only.(4)Till the fee is fixed by the Collector under sub-rule (1), the applicant shall pay the fee fixed immediately prior to the commencement of these rules.
